B.Prabhaker vs The State Of Telangana
2021 Latest Caselaw 3326 Tel

                     HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                W.P.No.23965 of 2020

ORDER:

When the matter is taken up for hearing, both the learned counsel

had fairly conceded that the issue raised in this writ petition is squarely

covered by the order of this Court in W.P.No.36805 of 2018, dated

11.10.2018.

Therefore, for the reasons alike, this writ petition is disposed of

directing the respondents to consider the case of petitioners for

regularization in terms of the judgment of the Apex Court in State of

Karnataka and Others Vs. Umadevi1 and pass appropriate orders, in

accordance with law, within a period of four weeks from the date of

receipt of a copy of this order. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

____________________________ ABHINAND KUMAR SHAVILI, J Date: 09.11.2021 Prv

1 2006 (4) SCC 1